AJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(3.) The present petitioners, claiming to be appointed as Data Entry Operators on contract basis, have questioned the communication dated 9.11.2012, issued by the Director of Education (Primary), directing all the Education Officers (Primary), Zilla Parishad in the State of Maharashtra, to start the process of recruitment of Data Entry Operators on contract basis afresh.